REGENT COMPUTRONICS PVT. LTD.

Ranjan Dutta Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ASHOK TSHERING BHUTIA VS STATE OF SIKKIM [REFERRED TO]
RAJESWAR PRASAD MISRA VS. STATE OF WEST BENGAL [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
ANIL SHARMA VS. STATE OF JHARKHAND [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
GANDHI SALES VS. PRAKASH M. KHANDELWAL [REFERRED TO]

JUDGEMENT

(1.) With the consent of the learned counsels for parties, heard finally at the stage of admission itself.

(2.) This revision application assails the legality, propriety and correctness of the order dated 28th June 2017, on an application (Exh.23) in Criminal Appeal No.425 of 2015 seeking permission to adduce additional evidence, under section 391 of the Code of Criminal Procedure, 1973 ('the Code') passed by the learned Additional Sessions Judge, Pune, whereby the learned Sessions Judge was persuaded to reject the application.

(3.) The background facts leading to this application can be summarized as under :-

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RANJAN DUTTA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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